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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(3) in Haryana Municipal Corporation Election Rules, 1994

(3)In all other cases, the deposit referred to in sub-rule (1) shall be forfeited to the Government.Explanation. - For the purpose of clause (d), the number of votes polled shall be deemed to be the number of ballot-papers other than rejected ballot-papers counted.